- (1.) This order of mine shall dispose of two civil writ petitions i.e. CWP No.9520 of 2011 and CWP No.15073 of 2011 as these arise from same impugned orders. However, the facts are being taken from CWP No.9520 of 2011.
(2.) The instant writ petitions have been filed under Articles 226/227 of the Constitution of India for quashing of order dated 24.02.2009 (Annexure P-1) passed by District Collector, SBS Nagar, appointing Raj Kumar-respondent No.4 as Lambardar of Village Rail Majra, Tehsil Balachaur, District SBS Nagar and order dated 17.03.2011 (Annexure P-4) passed by Financial Commissioner, (Appeals-I), Punjab, whereby order dated 12.07.2010 (Annexure P-3) Jalandhar Division, Jalandhar, appointing Davinder Singh-petitioner in CWP No.9520 of 2011 as Lambardar of village Rail Majra, has been set aside.
(3.) Brief facts of the case are that on the demise of Sh. Niranjan Singh previous Nambardar of Village Rail Majra, Tehsil Balachaur, District SBS Nagar (Nawanshahr), the post of Lambardar fell vacant. To fill up the said vacancy, proclamation was made in the village. In pursuance of the proclamation, eight applications were received for the post of Lambardar.;